Supreme Court - Daily Orders
Consolidated Engineering Company vs Subodh Kumar Agrawal on 28 March, 2025
ITEM NO.15 COURT NO.13 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.3766/2025
CONSOLIDATED ENGINEERING COMPANY Appellant(s)
VERSUS
SUBODH KUMAR AGRAWAL & ORS. Respondent(s)
FOR ADMISSION
IA No. 63265/2025 - STAY APPLICATION
WITH
C.A. No. 3483/2025 (XVII)
FOR ADMISSION
IA No. 56366/2025 - STAY APPLICATION
C.A. No. 3553/2025 (XVII)
FOR ADMISSION
IA No. 58682/2025 - STAY APPLICATION
C.A. No. 3405/2025 (XVII)
FOR ADMISSION
IA No. 54416/2025 - STAY APPLICATION
Date : 28-03-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Appellant(s) :
Mrs. Madhavi Divan, Sr. Adv.
Mr. Rajiv Shakdher, Sr. Adv.
Mr. Uddyam Mukherjee, AOR
Mr. Swapnil Pattanayak, Adv.
Mr. Agnibha Chatterjee, Adv.
Mr. Karan Khetani, Adv.
Ms. Aandrita Deb, Adv.
Signature Not Verified
Digitally signed by
CHANDRESH
C.A.No.3766/2025
Date: 2025.03.29
16:32:18 IST
1
Reason:
Mr. Jonathan Ivan Rajan, Adv.
Ms. Atharv Kotwal, Adv.
For Respondent(s) :Mr. Pankaj Vivek, Adv.
Mr. Krishan Kumar, AOR
Mr. Nitin Pal, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Abhishek Manu Singhvi, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Gyanendra Kumar, Sr. Adv.
Ms. Anuradha Mukherjee, Adv.
Mr. Dwijesh Kapila, Adv.
Mr. Aviral Singhal, Adv.
Mr. Abhinav Chahar, Adv.
Mr. Vikash Kumar Jha, Adv.
Mr. Nakul Devan, Sr. Adv.
Mr. Y Suryanarayana, Adv.
Mr. Raavi Yogesh Venkata, AOR
Ms. Twinkle Rathi, Adv.
Mr. Kotte Venkata Pawan Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We heard Mr. Rajiv Shakdher and Ms. Madhvi Divan, the learned counsel appearing for the operational creditors and Mr. Nakul Devan, the learned counsel appearing for the RP, matter requires consideration.
2. Issue notice, returnable on 25.04.2025.
3. Service of notice is waived on behalf of the caveators. Let C.A.No.3766/2025 2 the notice be issued to the remaining respondents.
4. In the meantime, having regard to the nature of the dispute between the parties and also having regard to the legal issues which we have been called upon to decide, we believe that the parties should sit, negotiate and try to arrive at some amicable settlement.
5. If they want to do it on their own then no problem. However, they want to appear before the Supreme Court Mediation Centre, they are most welcome.
6. Status quo be maintained.
7. All other negotiations shall continue.
8. In those negotiations, the parties may participate.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
C.A.No.3766/2025 3